K.R. SHRIRAM, ABHAY AHUJA

216 recorded High Court judgment(s) · 2021–2021

Courts

Disposal nature

Recent judgments

• ABU DHABI INVESTMENT AUTHORITY v. AUTHORITY FOR ADVANCE RULING (INCOME TAX) MUMBAI BENCH AND 4 ORS — Bombay High Court (2021-10-28)
• EQUITY TRUST (JERSEY) LIMITED v. AUTHORITY FOR ADVANCE RULING (INCOME TAX) MUMBAI BRANCH AND 4 ORS — Bombay High Court (2021-10-28)
• M/S. SHANUDEEP LTD. v. DY. COMMISSIONER OF WEALTH TAX — Bombay High Court (2021-09-09)
• THE COMMISSIONER OF WEALTH TAX,-3 MUMBAI. v. SHANUDEEP P.LTD. — Bombay High Court (2021-09-09)
• SURESH PRAGJI THAKKAR v. INCOME-TAX SETTLEMENT COMMISSION AND ORS. — Bombay High Court (2021-09-09)
• K.MOHAN and CO. (EXPORT) v. COMMISSIONER OF INCOME TAX CITY-XVII, MUMBAI. — Bombay High Court (2021-09-09)
• DR.ARVIND A.DEDIA v. INCOME -TAX, OFFICER WARD,14 (I). — Bombay High Court (2021-09-09)
• SAMIR DESAI v. THE ASSTT. COMMISSIONER OF INCOME TAX CIRCLE (13) (1), AND 3 ORS. — Bombay High Court (2021-09-08)
• VINODKUMAR SHANTILAL SHAH v. THE PR. COMMISSIONER OF INCOME TAX -19 AND THE INCOME TAX OFFICER — Bombay High Court (2021-09-08)
• HAREN TEXTILES PRIVATE LIMITED v. PRINCIPAL COMMISSIONER OF INCOME TAX-4 AND ANR — Bombay High Court (2021-09-08)